PENDEKATLA YAKAIAH Vs. V.ANJAN KUMAR

JUDGEMENT

(1.) Heard Mr. Mettu Shankar, learned counsel for the petitioner and Mr. N. Praveen Kumar, learned standing counsel appearing for the 2nd respondent.

(2.) This petition is filed under Ss. 10 to 12 of Contempt Case seeking to punish the respondent for willful disobedience and deliberately violating the orders of this Court dtd. 12/11/2021 in W.P. No. 14948 of 2020.

(3.) The petitioner herein had filed a writ petition No. 14948 of 2020 against Yellandu Municipality and three others questioning the action of the respondent therein in not implementing the directions of 4th respondent i.e., Deputy Executive Engineer (R and B), Sub-Division, Yellandu, Badradri Kothagudem District, dtd. 19/5/2020, as illegal and for a consequential direction to the second respondent therein to implement the said directions.